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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

Constitution Subarticle

Section 3(5)(f) in THE CONSTITUTION (EIGHTY-NINTH AMENDMENT) ACT, 2003

(f)to discharge such other functions in relation to the protection, welfare and development and advancement of the Scheduled Tribes as the President may, subject to the provisions of any law made by Parliament, by rule specify.